RAJA BERWA Vs. STATE

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C.") has been filed by the petitioners praying for quashing of FIR bearing No. 702/2006 registered at Police Station Mangol Puri, Delhi for offences punishable under Ss. 498A/406/34 of the Indian Penal Code, 1860 (hereinafter "IPC") and all consequential proceedings emanating therefrom.

(2.) Petitioner no. 1 is present before this Court and has been identified by their counsel Mr. Saurabh Kumar Tuteja and Investigating Officer SI Hawa Singh, Police Station Mangol Puri. Respondent No.2 is also present in the Court and has been identified by her counsel and the Investigating Officer.

(3.) On the query made by this Court, respondent no. 2 has categorically stated that she has entered into compromise on her own free will and without any pressure. It is also stated by respondent no.2 that the entire dispute has been amicably settled between the parties.